Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1437/2015
(Arising out of SLP(Crl.)No.7566/2015)
GURCHARAN SINGH
... APPELLANT(S)
VS.
STATE OF PUNJAB ... RESPONDENT(S)
J U D G M E N T
ANIL R. DAVE, J.
1. Though served, nobody appears for the respondent.
2. Leave granted.
3. Heard the learned counsel for the appellant.
4. We have perused the impugned judgment and the
relevant record. Looking at the facts of the case and in
view of the peculiar fact that the appellant is quite aged
and suffers from some ailments, the sentence imposed upon
JUDGMENT
him is reduced to one year.
5. The appeal is disposed of as allowed to the above
extent.
..............J.
[ANIL R. DAVE]
..............J.
[ADARSH KUMAR GOEL]
New Delhi;
nd
2 November, 2015.
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